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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(h) in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954

(h)'unauthorised occupation' means the occupation of Government premises by any person either without any allotment or after an allotment has been cancelled under Section 3.